High Courts04 Dec 2019Partly Allowed
Chotolal Tanti And 3 Ors Vs State Of Assam And Anr
Gauhati High Court · (2019) 12 GAU CK 0010
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 304Code Of Criminal Procedure, 1973 — Section 313, 357A
COURT ARCHIVE
Gauhati High Court judgments, 2019
884 judgments · page 3 of 45
High Courts04 Dec 2019Allowed
Md. Sahidul Islam And Anr Vs State Of Assam And Anr
Gauhati High Court · (2019) 12 GAU CK 0009
Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 161, 162(1), 164
High Courts03 Dec 2019Dismissed
State Of Assam Vs Atin Gogoi @ Tarun Gogoi And 3 Ors
Gauhati High Court · (2019) 12 GAU CK 0012
Indian Penal Code, 1860 — Section 34, 201, 302, 366Code Of Criminal Procedure, 1973 — Section 164
High Courts03 Dec 2019Dismissed
On The Death Of Khalilor Rahman Vs On The Death Of Makib Ahmed His Legal Heirs Musstt. Salma Begum Wife And Ors
Gauhati High Court · (2019) 12 GAU CK 0008
Code Of Criminal Procedure, 1973 — Section 100Limitation Act, 1963 — Article 59, 60
High Courts03 Dec 2019Dismissed
Manoj Kumar Shahani Vs State Of Assam And 5 Ors
Gauhati High Court · (2019) 12 GAU CK 0007
Assam Fishery Rules, 1953 — Section 8(d), 12, 13, 13(a), 13(b), 13(c), 13(d)
High Courts03 Dec 2019Allowed
On The Death Of Anowara Khatun Vs State Of Assam And 3 Ors
Gauhati High Court · (2019) 12 GAU CK 0006
Assam Land And Revenue Regulation 1886 — Rule 18(2)
High Courts02 Dec 2019Disposed Off
Abhijit Paul And Anr Vs State Of Assam And Ors
Gauhati High Court · (2019) 12 GAU CK 0005
Environment (Protection) Act, 1986 — Section 3(1), 3(2), 3(3)Assam Minor Mineral Concession Rules, 2013 — Rule 39, 48Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts02 Dec 2019Allowed
Motilal Gorh @ Lity And Anr Vs State Of Assam And Anr
Gauhati High Court · (2019) 12 GAU CK 0004
Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 25Code Of Criminal Procedure, 1973 — Section 161, 164, 357A
High Courts29 Nov 2019Allowed
Pramod Boro And Anr Vs State Of Assam And Anr
Gauhati High Court · (2019) 11 GAU CK 0081
Indian Penal Code, 1860 — Section 34, 120B, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts29 Nov 2019Dismissed
Nur Islam Sarkar Vs State Of Assam And 3 Ors
Gauhati High Court · (2019) 11 GAU CK 0080
High Courts28 Nov 2019Allowed
Hemendra Kakoti Vs Aparna Baruah
Gauhati High Court · (2019) 11 GAU CK 0079
Special Marriage Act, 1954 — Section 25, 25(i), 25(iii)
High Courts27 Nov 2019Dismissed
National Institute For Open Schooling And 3 Ors Vs Prince Wazir A. Majumdar And Anr
Gauhati High Court · (2019) 11 GAU CK 0078
Code Of Civil Procedure, 1908 — Section 141, Order 47 Rule 1
High Courts27 Nov 2019Dismissed
M/S. Maa Manasha Printers Vs State Of Assam And Ors
Gauhati High Court · (2019) 11 GAU CK 0077
High Courts27 Nov 2019Partly Allowed
Reshka Rahut Vs State Of Assam
Gauhati High Court · (2019) 11 GAU CK 0076
Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 357A
High Courts27 Nov 2019Dismissed
Lankeswar Lang Vs State Of Assam
Gauhati High Court · (2019) 11 GAU CK 0075
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts26 Nov 2019Allowed
Motior Rahman Vs Union Of India And Ors
Gauhati High Court · (2019) 11 GAU CK 0074
Foreigners Act, 1946 — Section 9Citizenship Act, 1955 — Section 6(A), 6(A)(2)
High Courts26 Nov 2019Allowed
Durga Bahadur Sona Vs Union Of India And Ors
Gauhati High Court · (2019) 11 GAU CK 0073
Constitution Of India, 1950 — Article 16
High Courts26 Nov 2019Dismissed
Dr. Mrinal Baishya Vs State Of Assam And 7 Ors
Gauhati High Court · (2019) 11 GAU CK 0072
Assam Public Services Commission (Limitation of Functions) Regulations, 1951 — Regulation 4
High Courts26 Nov 2019Allowed
Happy Chakraborty Vs Jagatjyoti Sarma
Gauhati High Court · (2019) 11 GAU CK 0069
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts26 Nov 2019Dismissed
Idrish Ali Vs State Of Assam And Anr
Gauhati High Court · (2019) 11 GAU CK 0068
Code Of Criminal Procedure, 1973 — Section 397, 401, 457, 482